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[Cites 0, Cited by 0] [Section 7(13)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(13)(b) in The Chennai Corporation Servants Conduct Rules, 1968

(b)A Corporation servant may usually be permitted to acquire immovable property outside the city limits in which he is serving. But, when on transfer to a place in which he holds immovable property, a Corporation servant makes the report required by sub-rule (15). The authority responsible shall ordinarily transfer him to another place, but if such transfer is not possible in the public interest, may require to divest himself of such property.